Madan Lal vs Sub Division Officer Cum ...
2021 Latest Caselaw 9229 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6545/2021 Madan Lal S/o Mohan Ram, Aged About 50 Years, By Caste Bavri, Resident Of Village Bigga, Tehsil Shri Dungar Garh, District Bikaner (Raj.)

----Petitioner Versus

1. Sub Division Officer Cum Prescribed Authority, Shri Dungar Garh, District Bikaner.

2. The Baroda Rajasthan Kshetriya Gramin Bank, Branch Panchayat Samiti Shri Dungar Garh, Bikaner Through Branch Manager.

3. The Tehsildar, Shri Dungarh Garh, Bikaner.

                                                                                                   ----Respondents


                                   For Petitioner(s)        :     Mr. AR Godara (through VC)
                                   For Respondent(s)        :

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order

23/04/2021

Issue notice. Issue notice of stay petition as well, returnable

on 04.05.2021.

In the meantime, if the petitioner deposits all the dues of his

loan amount with the respondents- Bank within a period of one

week from today, the respondents shall not put the agriculture

land of the petitioner for auction.

However, it is made clear that if the petitioner fails to deposit

all the dues within a period of one week from today, the

respondents are free to conduct auction proceedings.

(VIJAY BISHNOI),J

Surabhii/8-

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